SHABANA AZMI Vs. NATIONAL FERTILIZERS LIMITED

JUDGEMENT

(1.) Appellant impugns order dtd. 14.12.2018, whereby appellant has been referred under Sec. 8 of the Arbitration and Conciliation Act, 1996, to arbitration.

(2.) Appellant had submitted a bid pursuant to a Notice Inviting Tender by respondent No.2. The bid was submitted online.

(3.) Appellant contends that there was dispute with regard to the quality of the material and the rates at which the material was offered. Accordingly, the appellant filed a suit for recovery.